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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(6) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(6)If the parent or guardian, as the case may be, fails to come and take charge of the juvenile on the appointed date, the juvenile shall be taken by the escort of the institution, and in the case of a girl, she shall be escorted by a female escort.